- (1.) Having considered the facts and circumstances of this case we do not in any way interfere with the order of the High Court of Bombay except the following modification.
(2.) Learned counsel on instructions from the respondent assures this Court that the respondent will return to India by 16th September, 1987. In the background of the facts and circumstances of this case and having regard to his commitments we see no reason not to accept this assurance. Therefore, the passport shall be returned to the respondent on his showing the Indian Visa before his departure. The authority with whom the application for Indian Visa is pending is directed to dispose of the application by extending the Visa by 3.9.87. Rest of the order of the High Court is maintained. The special leave petition is disposed of accordingly. Note : A copy of the order be given today.;